Mohd. Murtaza Siddiqui And ... vs State Of U.P. And Others
2022 Latest Caselaw 4308 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1225 of 2004
 

 
Revisionist :- Mohd. Murtaza Siddiqui And Another
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Aalok Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Kursheed Alam
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Aalok Kumar Srivastava, learned counsel for the revisionists, Sri Vinod Kant, learned Additional Advocate General assisted by Sri Vinay Pratap Sahu, learned AGA for the State and perused the record.

None appears on behalf of the opposite party nos. 2 to 5.

The present revision is of the year 2004.

I have gone through the judgment and order(s) passed by the court(s) below and have also considered the arguments advanced by the learned counsel for the parties. I do not find any illegality or infirmity in the judgment and order(s) passed by the court(s) below. Therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onward transmission to the concerned Magistrate for compliance who will proceed further in the matter.

Let the lower court record, if any, be returned back to the court concerned.

The file is consigned to record.

Order Date :- 26.5.2022

SA